Section 2(114) in Telangana Goods and Services Tax Act, 2017
(114)"Union territory" means the territory of -(a)the Andaman and Nicobar Islands;(b)Lakshadweep;(c)[ Dadra and Nagar Haveli and Daman and Diu; [Substituted by Act No.11 of 2020, dated 19.9.2020.](d)Ladakh;](e)Chandigarh; and(f)Other territory;[Explanation. [Inserted by Act 3 of 2019, (w.e.f. 01.07.2017).] - For the purposes of this Act, each of the territories specified in sub-clauses (a) to (f) shall be considered to be a separate Union Territory;]
